- [( 1) The State Government may, for the purpose of this Act, appoint the following officers:-(a)Director (Child Welfare).(b)Deputy Director (Child Welfare).(c)Assistant Director (Child Welfare).(d)Inspecting Officers (Child Welfare).(e)(i)Child Welfare Officers (Probation).(ii)Child Welfare Officers (Placement and Liaison).(iii)Child Welfare Officers (Case Work).(2)The State Government may, subject to such restrictions and conditions (if any) as it may impose, by order, delegate its power of appointment of officers of and below the rank of Child Welfare Officer referred to in clause (e) of sub-section (1) to the Deputy Director (Child Welfare).] [Sub-sections (1) and (2) were substituted by Maharashtra 54 of 1975, Section, 20(1).](3)Notwithstanding anything contained in sub-section (1) or (2), a juvenile court or any court empowered under section 8 to exercise the powers, of a juvenile court may, for the purposes of any particular case or proceeding, appoint any other person as [a Child Welfare Officer referred to in clause (e) of sub-section (1) of this section] [These words, brackets, letter and figure were substituted for-the words 'a Probation Officer', by Maharashtra 54 of 1975, Section, Section 20(2).] if in its opinion such appointment is expedient or necessary.
